Supreme Court - Daily Orders
Harsh Mander vs Union Of India on 28 January, 2019
Bench: Chief Justice, Sanjiv Khanna
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ITEM NO.48 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(S). 1045/2018
HARSH MANDER PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. RESPONDENT(S)
Date : 28-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Prashant Bhushan, AOR
Ms. Cheryl D’souza, Adv.
Ms. A. Raj, Adv.
Mr. Rahul Gupta, Adv.
Mr. T. Sudhakar, Adv.
For Respondent(s) Mr. K.K. Venugopal, AG
Mr. Tushar Mehta, SG
Ms. Madhavi Divan, ASG
Ms. Binu Tamta, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Tushar Mehta, SG
Mr. Shuvodeep Roy, AOR
Mr. Rajat Nair, Adv.
Mr. Somnath Banerjee, Adv.
Mr. R. Sarkar, Adv.
Ms. Uttara Babbar, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2019.01.28
16:18:56 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
The Court would like to have on record the following facts, which would be submitted by the Competent Authority in the form of an affidavit.
1. The total number of detention centres and the inmates therein;
2. The period for which such inmates have been lodged in the detention centres;
3. Whether all the inmates in the detention centres have been declared foreigners or such inmates include persons whose references are pending before the Foreigners Tribunal;
4. The number of foreigners declared by the Foreigners Tribunal in the last decade; a year-wise break-up of the figure may be given.
5. Out of the declared foreigners, in how many cases repatriation was tried and the result thereof;
The aforesaid affidavit will be filed within three weeks from today.
List the matter again on 19th February, 2019.
[VINOD LAKHINA] [ANAND PRAKASH]
AR-cum-PS BRANCH OFFICER